CHHAJU RAM Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) This judgment disposes of Regular Second Appeals Nos. 1148 of 1989 and 970 of 1990 and Civil Revisions No. 3655 and 3656 of 1989, 287 of 1991,589 of 1989 and 2385 of 1992.

(2.) Regular Second Appeal No. 1148 of 1989 is directed against the judgment and decree of District Judge, Jind affirming , on appeal, those of Additional Senior Subordinate Judge, Jind, passing a decree for recovery of Rs. 1,75,826.90 in favour of State Bank of India, Jind (for short, the Bank) and allowing it to recover future interest at the rate of 11 per cent per annum on the principal sum from the date of filing of the suit till realization.

(3.) Regular Second Appeal No. 970 of 1990 is directed against the judgment and decree of District Judge, Jind, modifying, on appeal, the judgment and decree of the trial Judge decreeing the suit of the Bank for the recovery of an amount of Rs. 1,48,842.80 and allowing future interest at the rate of 12.5 percent per annum on the amount of Rs 44,300/ - from the date of filing of the suit till realization.